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Supreme Court Of India judgments

59,848 judgments · page 756 of 2,993

Supreme Court26 Nov 2013Allowed

Mrs. Sarah Mathew Vs The Institute of Cardio Vascular Diseases by its Director Dr. K.M. Cherian and Others HT Media Ltd. and Others Vs State (Govt. of NCT of Delhi)

Supreme Court Of India · (2013) 12 AD 1 : AIR 2014 SC 448 : (2014) 1 ALD(Cri) 72 : (2014) 1 BomCR(Cri) 451 : (2014) CriLJ 586 : (2013) 205 DLT 188 : (2014) 1 JLJR 617 : (2013) 15 JT 97 : (2013) 4 KHC 806 : (2013) 4 KLT 797 : (2014) 1 LW(Cri) 167 : (2013) 4 MLJ(Cri) 720 : (2014) 2

Constitution Of India, 1950 — Article 14, 21, 114, 115, 131, 132Child Marriage Restraint Act, 1929 — Section 9Code Of Criminal Procedure, 1973 — Section 2(d), 4, 5, 84(1), 96(1), 125(3), 161, 190, 198(6), 199(5), 200, 201, 202, 204, 294, 323, 378(5), 457(2), 467, 468, 468(1), 468(2), 468(3), 469, 470, 471, 472, 473, 506
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Supreme Court25 Nov 2013Allowed

Manoharan Vs Sivarajan and Others

Supreme Court Of India · (2014) 1 AD 387 : (2014) 102 ALR 228 : (2014) 2 ALT 6 : (2014) 1 AWC 902 : (2013) 4 BC 679 : (2014) 1 BomCR 121 : (2013) 6 CTC 765 : (2014) 1 JLJR 571 : (2013) 15 JT 136 : (2013) 4 KHC 693 : (2013) 4 KLT 828 : (2014) 1 LW 83 : (2014) 5 MhLj 3 : (2014) 2 P

Civil Procedure Code, 1908 (CPC) — Section 149Constitution of India, 1950 — Article 21, 39ALegal Services Authorities Act, 1987 — Section 12, 24A(2)
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Supreme Court25 Nov 2013Allowed

Saroj Vs Sunder Singh and Others

Supreme Court Of India · (2014) 1 AD 25 : (2014) 102 ALR 270 : (2014) 2 ALT 21 : (2014) 1 AWC 979 : (2014) 118 CLT 54 : (2013) 6 CTC 775 : (2014) 1 JLJR 590 : (2013) 15 JT 145 : (2014) 1 LW 66 : (2014) 2 MPJR 80 : (2014) 1 OLR 528 : (2014) 2 PLJR 42 : (2014) 1 RCR(Civil) 227 : (2

Hindu Minority and Guardianship Act, 1956 — Section 8, 8(1), 8(2), 8(3)
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Supreme Court25 Nov 2013Allowed

Devendra Kishanlal Dagalia Vs Dwarkesh Diamonds Pvt. Ltd. and Others

Supreme Court Of India · (2014) 1 ACR 489 : (2013) 12 AD 45 : AIR 2014 SC 655 : (2014) 2 ALD(Cri) 18 : (2014) 1 ALD(Cri) 627 : (2014) 84 ALLCC 274 : (2013) ALLMR(Cri) 4434 : (2013) 4 BC 663 : (2014) 1 BomCR 547 : (2014) 1 BomCR(Cri) 425 : (2013) 117 CLA 581 : (2014) 1 Crimes 86 :

Constitution Of India, 1950 — Article 227Negotiable Instruments Act, 1881 — Section 138Code Of Criminal Procedure — Section 178(d), 200, 201, 202, 203, 204, 482
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Supreme Court25 Nov 2013Dismissed

State of Gujarat Vs Girish Radhakrishnan Varde

Supreme Court Of India · (2014) 1 ACR 945 : (2013) 12 AD 269 : AIR 2014 SC 620 : (2014) 84 ALLCC 387 : (2014) ALLMR(Cri) 341 : (2014) 1 BomCR(Cri) 308 : (2014) 1 CCR 372 : (2014) CriLJ 570 : (2014) 1 Crimes 92 : (2014) 1 JCC 611 : (2014) 1 JLJR 505 : (2013) 15 JT 308 : (2014) 1 L

Arms Act, 1959 — Section 25(1)(A)Criminal Procedure Code, 1973 (CrPC) — Section 154, 190, 190(1), 200, 202Penal Code, 1860 (IPC) — Section 120B, 34, 364, 365, 386
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Supreme Court25 Nov 2013Allowed

Saraswathy Vs Babu

Supreme Court Of India · (2014) 1 ACR 495 : (2013) 12 AD 54 : AIR 2014 SC 857 : (2014) 2 AJR 554 : (2014) 1 ALD(Cri) 1032 : (2014) 1 ALD(Cri) 522 : (2014) 84 ALLCC 394 : (2013) ALLMR(Cri) 4486 : (2014) 1 BomCR(Cri) 356 : (2014) 1 CCR 3 : (2014) CriLJ 1000 : (2014) 1 DMC 3 : (2014

Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 13(1), 9Protection of Women From Domestic Violence Act, 2005 — Section 12, 12(1), 18, 19, 2
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Supreme Court22 Nov 2013Disposed Of

Union of India (UOI) and Another Vs Ashok Kumar Aggarwal

Supreme Court Of India · (2014) 140 FLR 737 : (2014) 2 JLJR 35 : (2013) 15 JT 200 : (2014) 2 PLJR 286 : (2013) 14 SCALE 323 : (2014) 1 SCJ 115 : (2014) 2 SCT 70 : (2014) 1 SLJ 408 : (2013) 16 SCC 147

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 10, 10(6)Civil Procedure Code, 1908 (CPC) — Section 11, 6(1)Constitution of India, 1950 — Article 136, 14, 16, 166(1), 166(2)
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Supreme Court22 Nov 2013Dismissed

Satnam Overseas Vs Sant Ram and Co. and Another

Supreme Court Of India · (2014) 1 ABR 434 : (2013) 12 AD 610 : AIR 2014 SC 521 : (2014) 1 ALLMR 888 : (2014) 102 ALR 219 : (2014) 1 AWC 801 : (2014) 2 CHN 160 Supp : (2014) 1 LW 62 : (2014) 57 PTC 220 : (2014) 1 RCR(Civil) 750 : (2013) 14 SCALE 342 : (2014) 3 SCJ 170

Constitution of India, 1950 — Article 136Trade and Merchandise Marks Act, 1958 — Section 12, 12(1), 12(3), 45, 46(1)
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Supreme Court22 Nov 2013Allowed

Ashok Kumar Aggarwal Vs Union of India (UOI) and Others

Supreme Court Of India · (2014) 1 AD 67 : AIR 2014 SC 1020 : (2014) 1 AJR 760 : (2014) 84 ALLCC 244 : (2013) ALLMR(Cri) 4430 : (2014) 1 CCR 498 : (2014) CriLJ 1213 : (2013) 14 SCALE 312 : (2014) 2 SCJ 648

Criminal Procedure Code, 1973 (CrPC) — Section 195(1), 340, 340(1)Penal Code, 1860 (IPC) — Section 193
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Supreme Court22 Nov 2013Allowed

State Bank of India Vs Gracure Pharmaceuticals Ltd.

Supreme Court Of India · AIR 2014 SC 731 : (2014) 2 ALD 113 : (2014) 102 ALR 223 : (2014) 1 ALT 25 : (2014) 1 AWC 915 : (2014) 2 CHN 101 : (2014) 118 CLT 59 : (2013) 6 CTC 789 : (2014) 140 DRJ 6 : (2014) 1 JLJR 613 : (2013) 15 JT 316 : (2014) 1 LW 1 : (2014) 4 MhLj 20 : (2013) 8

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 1, Order 2 Rule 2, Order 2 Rule 2(2), Order 2 Rule 2(3), Order 7 Rule 11Constitution of India, 1950 — Article 136
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Supreme Court22 Nov 2013Dismissed

C.B.I. Vs Ashok Kumar Aggarwal

Supreme Court Of India · (2014) 2 ACR 1492 : AIR 2014 SC 827 : (2014) 84 ALLCC 252 : (2014) 2 CCR 561 : (2014) CriLJ 930 : (2014) 1 JLJR 359 : (2014) 1 PLJR 442 : (2014) 2 RCR(Criminal) 213 : (2013) 14 SCALE 280

Constitution of India, 1950 — Article 142Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 311, 340, 397Evidence Act, 1872 — Section 91, 92
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Supreme Court22 Nov 2013Dismissed

C.B.I. Vs Ashok Kumar Aggarwal and Another

Supreme Court Of India · (2014) 2 ACR 1324 : (2014) 84 ALLCC 265 : (2014) 2 JLJR 25 : (2014) 2 PLJR 195 : (2013) 14 SCALE 299

Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 166A, 306, 337Evidence Act, 1872 — Section 114, 133Hindu Succession Act, 1956 — Section 25
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Supreme Court22 Nov 2013Disposed Of

Ashok Kumar Aggarwal Vs Neeraj Kumar and Another

Supreme Court Of India · (2014) 1 ACR 297 : (2014) 1 ALD(Cri) 302 : (2014) 102 ALR 265 : (2014) 2 CCR 5 : (2014) 141 DRJ 1 : (2014) 1 JCC 449 : (2014) 1 JT 359 : (2013) 14 SCALE 317 : (2014) 3 SCC 602 : (2014) 1 SCJ 773

Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 20Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 195, 340
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Supreme Court22 Nov 2013Disposed Of

State of Jharkhand and Another Vs Harihar Yadav and Others

Supreme Court Of India · (2014) 3 AD 279 : (2014) 1 AJR 436 : (2014) 2 ALD 29 : (2014) 1 JLJR 169 : (2013) 15 JT 218 : (2014) 1 PLJR 321 : (2013) 14 SCALE 133 : (2014) 2 SCC 114 : (2014) 1 SCC(L&S) 321 : (2014) 1 SCJ 420 : (2014) 2 SCT 44

Bihar Reorganisation Act, 2000 — Section 47, 47(1), 56, 65, 65(1)Companies Act, 1956 — Section 529AConstitution of India, 1950 — Article 12, 14, 16, 21, 32
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Supreme Court21 Nov 2013Allowed

Subhasish Mondal @ Bijoy Vs State of West Bengal

Supreme Court Of India · (2014) 2 ACR 1384 : (2014) 84 ALLCC 355 : (2014) 1 CCR 33 : (2014) CriLJ 1824 : (2013) 15 JT 437 : (2013) 14 SCALE 166 : (2014) 4 SCC 180

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
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